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[Cites 0, Cited by 0] [Section 481(3)] [Section 481] [Entire Act]

State of Odisha - Subsection

Section 481(3)(a) in The Orissa Municipal Corporation Act, 2003

(a)"person" shall include an owner, occupier, lessee, mortgagee, consultant, promoter or financier who supervises or causes erection, destruction, removal, defacement or misuse of any heritage building, and